SRI SRI KALAKUTEERS APARTMENT FLAT OWNERS MAINTENANCE MUTUALLY AIDED CO-OPERATIVE SOCIETY LIMITED AND ORS. Vs. THE STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) This writ petition is filed to declare the Memo No.Rc.No.7033/2015/HR-2, dated 24.03.2017 and Rc.No.6215/ 2018/HR-4, dated 18.12.2018 issued by the 2nd respondent as illegal and to set aside the proceedings in RC No.2662/2019-MACS, dated 01.11.2019 issued by the 3rd respondent and for a consequential direction to the 3rd respondent to register the 1st petitioner Society under the provisions of the Telangana Mutually Aided Cooperative Societies Act, 1995 (for short "?TMACS Act'). Whereas, I.A. No.3 of 20192 is filed by Sri Sri Kala Kuteer Apartment Owners Cooperative Maintenacne Society, rep. by its Chief Promoter Avula Vijayalaxmi, to implead it as 5th respondent in the writ petition.

(2.) The facts that germane for filing of the present writ petition are as follows:

(3.) Heard Sri M. Venkat Divakar, learned counsel for the petitioners and the learned Government Pleader for Cooperation and Mr. Laxmaiah Kanchani, learned counsel appearing for proposed respondent No.5.